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Rabindra Pradhan And Others vs State Of Odisha And Others
2022 Latest Caselaw 1770 Ori

Citation : 2022 Latest Caselaw 1770 Ori
Judgement Date : 10 March, 2022

Orissa High Court
Rabindra Pradhan And Others vs State Of Odisha And Others on 10 March, 2022
                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           W.P.(C) No.38412 of 2020

                        Rabindra Pradhan and others               ....                Petitioner
                                                                Mr.Bipin Kumar Nayak, Advocate
                                                     -versus-
                        State of Odisha and others                ....         Opposite Parties
                                                                       Mr.P.C.Das, ASC for State



                                  CORAM:
                                  JUSTICE A.K.MOHAPATRA

                                                      ORDER

10.03.2022 Order No.

03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Learned counsel for the State is directed to examine the fact as to whether the case of the Petitioner is covered under the judgment of this Court dated 11.12.2021, passed in W.P.(C) No.33301 of 2020 or not?

3. List this matter in the week commencing 21.03.2022.

(A.K. Mohapatra) Judge U.K.Sahoo

 
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